Karnataka High Court
Rajiv Gandhi College Of Dental Sciences ... vs Union Of India on 24 May, 2010
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
IN THE HIGH COURT OF KARNATAKA AT EANGALORE DATED T1-Hs THE 24"' DAY OF MAY, 2010 E BEFORE THE HON'BLE MR. JUSTICE MOHAN SHANTANAGOUDARAV _: " WRIT PETITION NO. 103:9/207:0 (I3D'N-RES)..' r 7 BETWEEN I RAHV GANDHI COLLEGE OF DENTAL SCIENCES AND HOSPITAL, CHOLANAGAR RTNAGAR POST " BANGALORE~w5_6,G'03i'_1-- '_ M Vj EYITS CHAIRMAN. . 2 _ ija ?;';". PETITIONER (BY Sri. MAHESCEER UI3IéIIxfiAI§v.) AND : 1. UN ION OF INDIA . GET ITS S_ECRE'1'Al21T'Y " « _ DEPT' OEHEALTH AND I "EAIvTvI4L'Y_wVEL.FARE . *-GOVERNIvIEN'T OF INDIA 3 NIRMA'N':__EHAvAN MALILA-NA AZAD ROAD NEW I:;_wELHI-- I10 011. 2.3? 'DENTAL COUNCIL OF INDIA _ "AiWAN'-E--GALIB MARG KOTLA ROAD NEW DELHI -- I10 002 BY ITs SECRETARY. RESPONDENTS
_LRS.
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA WITH PRAYER TO QUASH THE LETTER DATED 11.01.2010 BY R-1 AND ETC.
THIS WRIT PETITION COMING ON FOR oRDOV:"-Rs I I' 0 DAY, THE COURT PASSED THE FOLLOWING; Petitionefs counsel seeks pem'Ii..s_siora t'o_vWithdraw'0I the" writ; petition. Petition is dismissed as withtirexwnp with'--iiher:ty to the petitioner to approach this Court,_.iI;-- f1:1t'~0_."Iare fleet} _